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[Cites 0, Cited by 5] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(5) in The Insurance Act, 1938

(5)Where the policy matures for payment during thelifetime of the person whose life is insured or where the nominee or, if there are more nominees than one, all the nominees die before the policy matures for payment, the amount secured by the policy shall be payable to the policy-holder or his heirs or legal representatives or the holder of a succession certificate, as the case may be.